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Sanjib Banerjee, J.@mdashA much-answered question falls for consideration once again. 2. The Company resists an Order of admission sought on a creditor''s winding up petition not only on the basis of the dispute it cla…
A.M. Sapre, J.@mdashBy this petition filed under articles 226 and 227 of the Constitution of India, the petitioner, an assessee under the Income Tax Act, 1961, claims the following reliefs for the assessment years 1973-…
Jyotirmayee Nag, J.@mdashIn this application the order passed by the learned Judge, Special Court under Essential Commodities Act in Special Case No. 3(12) of 1982 arising out of Maheshtala Police Station Case No. 3 dat…
N.K. Mitra, J.@mdashThis writ application has been moved by the Bidhan Nagar (Salt Lake) Welfare Association, a registered body and also by some other members of the said registered association challenging inter alia, t…
MV Muralidaran, J(Through Video conference)[1] Heard Mr.M. Gunedhor, learned counsel for the petitioner and argued the petition in MC(El.Pet)No.19 of 2021 as per direction of the Hon’bleSupreme Court and Mr. M. Gunedh…